MANUBHAI RAGHAVBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State while Mr. Rituraj Meena, learned advocate waives service of notice of Rule for and on behalf of respondent Nos.2 to 4.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) In this petition, the petitioners have prayed to pass an order to fix the pay fixation as awarded in connection with the order passed by the Hon'ble High Court in Special Civil Application Nos.5943/2008, 5945/2008 and LPA Nos.972/2017 and 974/2017 and further prayed to pay the arrears alongwith the interest @ 18% p.a. by granting the benefit of GR dtd. 17/10/1988.